Section 149(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)On the recommendation of the Executive Committee the Corporation may, from time to time during a financial year, increase the amount of any budget grant, or make an additional budget grant for the purpose of meeting any special or unforeseen requirement arising during the said year, but not so that the estimated cash balance at the close of the year exclusive of the balance, if any, of any special fund shall be reduced below the amount prescribed under clause (e) of sub-section (2) of Section 146 or such higher amount as may have been fixed for the time being in this behalf by the Corporation in the case of either the Corporation Fund or other special funds.
